RAMU ALIAS RAM KUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition is filed challenging the order of detention made by the 2nd respondent dated 16.11.2009 whereby the petitioner detenu was ordered to be detained under Act 14 of 1982 branding him as a Goonda as defined under the provisions of the Act.

(2.) THE Court heard the learned Counsel on either side and looked into all the materials available including the order under challenge.

(3.) THE Court heard the learned Additional Public Prosecutor on both the contentions and paid its anxious consideration on the submissions made.